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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(3) in Maharashtra Jeevan Authority Act, 1976

(3)[The Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] shall be deemed to be a local authority, as defined in the Bombay General Clauses Act, 1904.